N. ARUN KUMAR Vs. R. PRITHI SILVIYA

JUDGEMENT

(1.) The Civil Revision petition is filed to quash the domestic violence case instituted in D.V.A. No.183 of 2022, against the revision petitioners.

(2.) The marriage between the first petitioner and the first respondent was solemnised as per the Hindu rites and customs and on account of certain misunderstandings, both are living separately as of now. Regarding domestic violence, the first respondent instituted a complaint under the D.V. Act which is pending on the file of the Special Court at Coimbatore.

(3.) The learned counsel for the petitioner states that the allegations set out in the plaint are false and frivolous. The second petitioner is the motherin-law of the first respondent, who is an aged lady and therefore, she must be exonerated from the DVC proceedings.